KUM SUSHMITHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner had appeared for Common Entrance Test namely, National Aptitude Test in Architecture (NATA) through Karnataka State Government Examination Authorities. She passed through the said examination and she was called for document verification. On the date fixed for documents verification, the learned counsel submits, the petitioner fell ill and she could not appear. Thereafter she made request for documents verification, which was not acceded. Hence she filed the present petition seeking direction to the respondents to consider the representation Annexure-G and permit the petitioner to produce the original documents and further direction to the respondents to verify the same.

(2.) The learned counsel for the respondent Sri N K Ramesh submits that the petitioner herself has failed to appear for verification of the documents. Hence there cannot be any direction to the respondents and prays for dismissal of the writ petition.

(3.) Heard both. The petitioner had appeared for the examination and got through the same. On the date fixed for verification of documents, she fell ill and could not participate. In this regard, doctor's certificate is produced at Annexure-H.